Gujarat High Court
Ibrahimbhai Mahmadbhai Kalvat vs State Of Gujarat on 11 November, 2025
NEUTRAL CITATION
R/CR.RA/2108/2025 ORDER DATED: 11/11/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL REVISION APPLICATION (AGAINST CONVICTION -
NEGOTIABLE INSTRUMENT ACT) NO. 2108 of 2025
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IBRAHIMBHAI MAHMADBHAI KALVAT
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR DADHICHI L LIMBOLA(10936) for the Applicant(s) No. 1
MR.UTKARSH SHARMA,APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE P. M. RAVAL
Date : 11/11/2025
ORAL ORDER
Rule returnable forthwith. Learned Advocate Mr.Ashish M Makavana waives service of rule on behalf of the private respondent and learned APP Mr.Utkarsh Sharma waives service of rule on behalf of respondent-State.
Heard learned Advocate Mr.Dadhichi L Limbola for the applicant and the learned Advocate Mr.Ashish M Makavana for the original complainant. Considering the fact that the parties have settled the matter outside the court and an affidavit is also placed on record. In view of the same, the judgment of conviction passed by the Learned Judicial Magistrate, First Class, Mangrol in Criminal Case No.362 of 2020, vide judgment and order dated 06.08.2024 confirmed by the Ld. 2nd Additional Sessions Judge in Page 1 of 2 Uploaded by MOHD SAIF ULLAH(HC02372) on Wed Nov 12 2025 Downloaded on : Wed Nov 12 22:12:02 IST 2025 NEUTRAL CITATION R/CR.RA/2108/2025 ORDER DATED: 11/11/2025 undefined Criminal Appeal No.36 of 2024, vide order dated 31.01.2025 are quashed and set aside and the present petitioner is acquitted of all the charges under Section 138 of the Negotiable Instruments Act.
Rule is made absolute to the aforesaid extent.
(P. M. RAVAL, J) MOHD SAIF ULLAH Page 2 of 2 Uploaded by MOHD SAIF ULLAH(HC02372) on Wed Nov 12 2025 Downloaded on : Wed Nov 12 22:12:02 IST 2025